BOPPURI SEKHAR Vs. THE STATE OF A.P.

JUDGEMENT

(1.) This criminal appeal is filed by the sole accused, by name, Boppuri Sekhar, aged about 42 years against the conviction judgment of the trial Court (learned VI Additional District and Sessions Judge (Fast Track Court), Markapur, Prakasam District), dtd. 17/12/2012, in Sessions Case No.200 of 2011 in finding the accused guilty on the sole charge under Sec. 302 IPC and convicted and sentenced him to undergo life imprisonment with fine of Rs.2,000.00 with default sentence of six months simple imprisonment.

(2.) The Sessions Case arisen out of Crime No.85 of 2010 of Dornal Police Station of Prakasham District, registered for the offence punishable under Sec. 302 IPC, dtd. 14/12/2010.

(3.) The sum and substance of the accusation from the report of the de facto complainant in registration of the crime was that she is wife of one G.John and only daughter of the accused and deceased and she is resident of Sunkesula Village and her parents are residing in the fields by raising a thatched hut at 4 kms. away to the main village Kadaparajupalli. On the previous day 13/12/2010 she came along with her husband to her parents' house to sort out the differences between them and discussed with them regarding their differences and on the next day morning i.e., on the date of report 14/12/2010 at about 7.30 a.m. she attended to the fields for calls of nature and also her husband towards vaagu side and in the meantime on hearing cries of her mother from her mother and father were in the thatched house, she rushed there and found her father quarrelling and attacking her mother with stick and for the cries her husband also came there and intervened and accused having beat from the deceased fell down fled away and her husband on noticing the pulse declared died, they informed the same to the near relatives. It is also mentioned that the accused/father of her and husband of the deceased had motive even earlier to do away the deceased with electrocution an year back, for the differences between them for her not consenting to his marrying again to have a male child. Hence to take action.